Himachal Pradesh High Court
Mohinder Singh & Ors vs . Hrtc & Anr. on 29 July, 2022
Bench: Tarlok Singh Chauhan, Sandeep Sharma
Mohinder Singh & ors Vs. HRTC & anr.
CWP No. 1879 of 2022 with CWP No. .
2301 of 2022 29.7.2022 Present: Mr. Sanjeev Bhushan, Senior Advocate with Mr. Rakesh Chauhan, Advocate, for the petitioners in CWP No. 1879 of 2022 and Mr. Narender Sharma, Advocate, for the petitioner in CWP No. 2301 of 2022.
Mr. Vikas Rajput, Advocate, for respondent No. 1 in both the petitions.
Mr. Sanjeev K. Motta, Advocate, for respondent No. 2, in both the petitions.
Mr. Vinod Thakur and Mr. Shiv Pal Manhans, Additional Advocate Generals, for the newly r impleaded respondent.
CMP No. 10050 of 2022 in CWP No. 1879 of 2022 Taking into consideration the peculiar facts and circumstances of the case, the State of Himachal Pradesh through Secretary (Personnel) to the Government of Himachal Pradesh being necessary party is impleaded as party respondent No. 3. Amended memo of parties has been filed. The application stands disposed of.
CWP No. 1879 of 2022Notice. Mr. Vinod Thakur, learned Addl. A.G. appears and waives service of notice on behalf of newly added respondent. He prays for and is granted a week's time to file reply/obtain instructions. List on 5.8.2022.
(Tarlok Singh Chauhan) Judge (Sandeep Sharma) Judge July 29, 2022 (Kalpana) ::: Downloaded on - 30/07/2022 20:03:05 :::CIS